IN RE: REGARDING CLOSURE OF MID-DAY MEAL SCHEME Vs. IN RE: REGARDING CLOSURE OF MID-DAY MEAL SCHEME
LAWS(SC)-2020-3-94
SUPREME COURT OF INDIA
Decided on March 18,2020

In Re: Regarding Closure Of Mid-Day Meal Scheme Appellant
VERSUS
In Re: Regarding Closure Of Mid-Day Meal Scheme Respondents

JUDGEMENT

- (1.) In order to prevent the spread of COVID-19, most of the States have directed closure of schools. Some of the States have also directed closure of Anganwadis.
(2.) The mid-day meal scheme under which nutritional food is supplied to the children undertaking education is implemented through various schools in the States. The Anganwadis, in addition to supplying nutritional food, also implement the scheme of providing nutritional food to the lactating and nursing mothers.
(3.) On account of shutdown of the schools and the Anganwadis, the children as well as the lactating and nursing mothers would be deprived of the nutritional food.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.